SHIVANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Advocate for the respondents. Considering the narrow controversy involved in the petition, the same is taken up for final disposal.

(2.) Initially, an application was made by the petitioner on 18th December 2017 to the fourth respondent for grant of deemed conversion under sub-section (9) of Section 95 of the Karnataka Land Revenue Act, 1964 (for short "the Land Revenue Act"). Sub-section (9) of Section 95 of the Land Revenue Act has been interpreted by this Court by the judgment and order dated 21st November 2019 passed in Writ Petition No.35133/2019.

(3.) Paragraphs 6 to 8 of the said judgment and order read thus: